High Courts11 Aug 2026Dismissed
Suneel Sharma Vs State Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4140
Constitution of India-Article 226, 21-A, 142Constitution of Jammu and Kashmir-Section 103NCTE Regulations and Notifications
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 12 of 609
High Courts11 Aug 2026Dismissed
Union of India & Anr. Vs M/s Bharat Construction
Jammu And Kashmir High Court · (2026) 08 J&K CK 0782
Jammu and Kashmir Arbitration and Conciliation Act, 1997-Section 34, 28(3), 31(3)Arbitration and Conciliation Act, 1996-Section 34, 37
High Courts11 Aug 2026Dismissed
Shazad Ahmed Vs State of Jammu and Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0781
Constitution of India-Article 226Constitution of India-Article 21-AConstitution of India-Article 142
High Courts11 Aug 2026Dismissed
Kamal Singh Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0780
Constitution of India-Article 226Constitution of India-Article 21-AConstitution of India-Article 142
High Courts11 Aug 2026Disposed Of
Union Territory Of J&K Through Police Station, Ganderbal Vs Matloob Majeed Lone And Anr.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0322
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Narcotic Drugs and Psychotropic Substances ( in short NDPS), Act 1985-Section 8/21, 50, 8/21-29, 37Cr.PC-Section 164
High Courts11 Aug 2026Allowed
State Of J&K And Ors Vs Abdul Sattar Lone
Jammu And Kashmir High Court · (2026) 08 J&K CK 0321
RPC-Section 409, 420, 467, 468 & 471J&K Police Rules, 1960-Rule 359Constitution of India-Article 311
High Courts11 Aug 2026Disposed Of
UT of Jammu and Kashmir through Commissioner Secretary to Government, Forest Ecology Department Vs Neeru Pandita
Jammu And Kashmir High Court · (2026) 08 J&K CK 0006
Jammu and Kashmir Civil Services (Special Provisions) Act, 2010-Section 2(c), Section 3, Section 4, Section 5, Section 5(v), Section 10Constitution of IndiaJammu and Kashmir Regularization of Daily Rated Workers/Work Charged Employees Regularization Rules, 1994
High Courts11 Aug 2026Reference answered
Ut Of Jammu And Kashmir Through Commissioner Secretary To Government, Forest Ecology Department. Vs Neeru Pandita
Jammu And Kashmir High Court
Jammu and Kashmir Civil Services (Special Provisions) Act, 2010-Section 5, 10Work Charged Employees Regularization Rules, 1994
High Courts10 Aug 2026
Mohd Shafi Chopan Vs The Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4196
Land Acquisition Act-Section 3(b), 4
High Courts10 Aug 2026
Abdul Rashid Malik Vs U. T. of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4150
Constitution of India-Article 300-A, 136Madras Port Trust Act (II of 1905)-Section 110
High Courts07 Aug 2026
Som Nath & Anr. Vs Jagdish Kumar & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4163
Constitution of India-Article 227Code of Civil Procedure-Order XXXIX Rule 1 and 2, Section 151
High Courts07 Aug 2026
Vijay Kumar Vs Rakesh Kumar & Ors.
Jammu And Kashmir High Court · 2025 INSC 467
Code of Civil Procedure (CPC)-Order XII Rule 6, VII Rule 11, XConstitution of India-Article 227Indian Evidence Act-Sections 91 and 92
High Courts07 Aug 2026
New India Assurance Co. Ltd. Vs Parvaiz Ahmed Bhat & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4161
Motor Vehicles Act-Sections 140 and 166
High Courts07 Aug 2026Allowed
Ramesh Chander Sharma & Ors. Vs U T Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4160
BNSS, 2023-Section 528IPC-341, 323, 325, 109, 201Arms Act-4, 25
High Courts07 Aug 2026
Raju Kumar Vs Union Territory Of Jammu & Kashmir
Jammu And Kashmir High Court · (2026) 08 J&K CK 4159
Narcotic Drugs and Psychotropic Substances Act-Sections 8, 21, 22, 29, 37Constitution of India-Article 21
High Courts07 Aug 2026
Union Territory of Jammu & Kashmir Vs Asif Ali
Jammu And Kashmir High Court · (2026) 08 J&K CK 4158
J&K Prevention of Corruption Act, 2006-Section 5(1)(d), 5(2), 4, 4(1)Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d)(i), 13(1)(d)(ii), 20RPC-Section 161
High Courts07 Aug 2026
Union Territory Of Jammu & Kashmir Vs Asif Ali
Jammu And Kashmir High Court · (2026) 08 J&K CK 4157
J&K Prevention of Corruption Act, 2006-Section 5(1)(d), 5(2), 4, 4(1)1988 Act-Section 7, 13, 13(1)(d)(i), 13(1)(d)(ii), 20RPC-Section 161
High Courts07 Aug 2026
Waheed Ul Zahoor Vs National Investigation Agency Jammu
Jammu And Kashmir High Court · (2026) 08 J&K CK 4156
Unlawful Activities (Prevention) Act, 1967-Section 18, 43-D(5)Arms Act, 1959-Sections 7/25Explosive Substances Act, 1908-Sections 2 and 4
High Courts07 Aug 2026
Jagjit Singh & Ors. Vs U. T. Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4155
Jammu and Kashmir Agrarian Reforms Act, 1976-Section 3, 4, 19(3)(d), 19(3)(e), 26, 27, 38, 39
High Courts07 Aug 2026
Waheed Ul Zahoor Vs National Investigation Agency Jammu
Jammu And Kashmir High Court · (2026) 08 J&K CK 4195
Unlawful Activities (Prevention) Act, 1967-Section 18, 43-D(5)Arms Act, 1959-Sections 7/25Explosive Substances Act, 1908-Sections 2, 4